Facts
Reasoning
Decision
State Of U.p.& Others
v.
Bharat Singh & Others
(Supreme Court Of India)
Special Leave to Petition (Civil) No. 25966 Of 2008 | 20-11-2008
1. Issue notice, returnable within two months.
2. Pending disposal of the special leave petitions, the petitioners shall appoint the respondents as Principal of various aided Non-Government Degree Colleges and Post Graduate Colleges, U.P. within a period of one month from this date. However, we make it clear that the appointment shall be subject to the decision of these petitions and such appointments have to be treated on the basis of this Courts order. In the event, the respondents and others in the select list, file undertaking in this Court within one month from this date, if not already filed, the petitioners shall appoint them subject to further order in the writ petition or by this Court. If the respondents give an undertaking that in the event they loose the battle, they will be automatically reverted to as readers and the difference of salary that would be taken as a Principal, shall be recovered and paid back to the petitioners.
3. We, however, further make it clear that if aforesaid undertakings are not filed within a month from this date, the interim order granted by this Court shall not be treated to have been granted in favour of those respondents who have not given undertaking.
2. Pending disposal of the special leave petitions, the petitioners shall appoint the respondents as Principal of various aided Non-Government Degree Colleges and Post Graduate Colleges, U.P. within a period of one month from this date. However, we make it clear that the appointment shall be subject to the decision of these petitions and such appointments have to be treated on the basis of this Courts order. In the event, the respondents and others in the select list, file undertaking in this Court within one month from this date, if not already filed, the petitioners shall appoint them subject to further order in the writ petition or by this Court. If the respondents give an undertaking that in the event they loose the battle, they will be automatically reverted to as readers and the difference of salary that would be taken as a Principal, shall be recovered and paid back to the petitioners.
3. We, however, further make it clear that if aforesaid undertakings are not filed within a month from this date, the interim order granted by this Court shall not be treated to have been granted in favour of those respondents who have not given undertaking.
Advocates List
For the Appellants ----- For the Respondents -----
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE TARUN CHATTERJEE
HON'BLE MR. JUSTICE V.S. SIRPURKAR
Eq Citation
(2011) 4 SCC 142
(2011) 1 SCC (LS) 658
LQ/SC/2008/2339
HeadNote
s Education and Universities — Appointment — Interim relief — Petitioners directed to appoint respondents as Principals of various aided Non-Government Degree Colleges and Post Graduate Colleges UP subject to decision of petitions and such appointments to be treated on basis of Supreme Court's order
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